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[Cites 0, Cited by 5] [Section 62A] [Entire Act]

State of Punjab - Subsection

Section 62A(1) in Punjab Municipal Act, 1911

(1)The State Government may, by special or general order notified in the official Gazette, require a Committee to impose any tax mentioned in section 61, not already imposed are such rate and within such period as may be specified in the notification and the Committee shall thereupon act accordingly.